RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner, who was arrested and remanded to judicial custody on 25/10/2025, seeking bail in Crime No.225 of 2025 registered for the offences under Ss. 87 of BNS, 5(i), 5(j) (ii), 6(1) of POCSO ACT and 9 of Prohibition of Child Marriage Act.

(2.) The case of the prosecution is that, the petitioner aged 31 years developed the contact with the victim girl who was 15 old years and without consent of the parents, the petitioner had kidnapped the victim to Perumal temple at Kethureddipatti and tied Thali and subsequently confined her at Bangalore committed penetrative sexual assault to the victim, due to which she became pregnant. Hence the complaint.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent; that he has been falsely implicated in this case; that it is a case of love affair; that the victim had consensual relationship with the petitioner and since further custody of the petitioner is not required for the purpose of investigation and he sought for grant of bail.